SMT. HASEENA W/O FARIDSAB SHAIKH AND ORS. Vs. THE DIVISIONAL MANAGER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) These appeals have been preferred by the claimants-appellants seeking enhancement of compensation awarded by the Principal Senior Civil Judge and Motor Accident Claims Tribunal No.V, at Vijayapura (hereinafter referred to as 'the Tribunal'), in common judgment and award dated 24.07.2014 passed in MVC Nos.893/2013, 894/2013 and 895/201.

(2.) The learned counsel for the appellants-claimants would submit that the compensation awarded by the Tribunal in all these matters is on the lower side. He contended that the income of the deceased persons assessed by the Tribunal is on the meager side, which is required to be enhanced reasonably. Further it is his contention that the compensation awarded towards conventional heads are also on the lower side. As such, he prayed for allowing the appeals by enhancing the compensation awarded by the Tribunal.

(3.) The learned counsel appearing for the respondent supports the impugned judgment and award passed by the Tribunal and therefore, seeks for dismissal of the appeals.